Kuruvithadam Agencies Pvt. Ltd vs State Of Kerala
2021 Latest Caselaw 5132 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

    THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

                        WP(C).No.517 OF 2021(L)


PETITIONER/S:

                KURUVITHADAM AGENCIES PVT. LTD.,
                KURUVITHADAM BUILDING, KACHERITHAZHAM, M.C. ROAD,
                MUVATTUPUZHA, REPRESENTED BY ITS DIRECTOR MATHEW
                GEORGE, AGED 67 YEARS, S/O. VARKEY, KURUVITHADAM
                HOUSE, MARADY,M MUVATTUPUZHA P.O.

                BY ADVS.
                SRI.PEEYUS A.KOTTAM
                SHRI. HRITHWIK D. NAMBOOTHIRI

RESPONDENT/S:

      1         STATE OF KERALA,
                REPRESENTED BY SECRETARY, REVENUE DEPARTMENT,
                SECRETARIAT, THIRUVANANTHAPURAM-695001.

      2         THE DISTRICT COLLECTOR,
                ERNAKULAM-682530.

      3         THE REVENUE DIVISIONAL OFFICER,
                MUVATTUPUZHA-686661.


OTHER PRESENT:

                GP : SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.517 OF 2021(L)                  2




                                   JUDGMENT

The petitioner has preferred Ext.P1 application before the District Collector,

which has since been forwarded to the 3 rd respondent Revenue Divisional Officer

(RDO) under Clause 6(2) of the KLUO.

Learned Government Pleader would confirm, on instructions, that the

application was received prior to 30.12.2017. Taking note of the said fact, the writ

petition is disposed by directing the 3rd respondent RDO to consider and pass

orders on Ext.P1 application by treating it as an application under Clause 6(2) of

the KLUO and pass orders thereon within a period of four weeks from the date of

receipt of a copy of this judgment, after hearing the petitioner. To enable the

RDO to do so, the District Collector shall send back the files to the RDO. The

petitioner shall produce a copy of the writ petition together with a copy of this

judgment before the 3rd respondent Revenue Divisional Officer for further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

sd

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DATED 21/06/2017 SUBMITTED BEFORE THE 2ND RESPONDENT /DISTRICT COLLECTOR.

EXHIBIT P2 THE TRUE COPY OF THE DATA BANK PERTAINING TO 21.24 ARES OF PROPERTY IN SY.

NO.710/2/5, 710/2/4, 710/2/3, 710/1/3 AND 710/3 OF VELLOORKUNNAM VILLAGE, MUVATTUPUZHA TALUK ISSUED FROM THE OFFICE OF THE AGRICULTURAL FIELD OFFICER, MUVATTUPUZHA.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 17/08/2017 IN WPC NO.27198/2017.

EXHIBIT P4 TRUE COPY OF THE REPORT OF THE KSREC NO.

A/172/2015/KSREC DATED 12/02/2018.

EXHIBIT P5 TRUE COPY OF THE REPORT NO. MVK-6/2018-19 DATED 01/06/2018 BEFORE THE 2ND RESPONDENT REVENUE DIVISIONAL OFFICER, MUVATTUPUZHA.